- (1.) The only issue which arises for determination in the present appeal is with regard to the grant of disability pension to the appellant.
(2.) The appellant was enrolled in the Corps of Signals of the Indian Army as a Radio Mechanic on 18 February 1971.
(3.) On 18 August 1981, he was discharged from military service under Army Rule 13(3) on account of being placed in a low medical category.;